P AROCKIASELVI Vs. REGISTRAR TAMILNADU TEACHERS EDUCATION UNIVERSITY

JUDGEMENT

(1.) The brief facts that are necessary for disposal of these writ petitions are as follows:

(2.) When the said Writ Petition came up for admission, this Court, by order dated 01.02.2013 admitted the Writ Petition in W.P.No. 2557 of 2013 and granted an order of interim direction as prayed for in the Miscelaneous Petition in M.P.No. 3 of 2013. Based on the interim direction, the petitioner has appeared for the subsequent examination. However, the result was temporarily withheld. In the mean while, the petitioner has appeared for the Teachers Eligibility Test (T.E.T) and in that, she has obtained 84 marks. The petitioner has also joined three years regular course in B.A to get a degree and she is stated to have completed three years regular course. Stating that the petitioner is qualified to get admission as per the rules, the petitioner has submitted a representation on 24.07.2015 to the respondents requesting to consider and issue B.Ed certificate to enable the petitioner to get teacher's post. Since, the representation has not been considered, the petitioner has come forward with the second Writ petition in W.P.No.135 of 2016 to direct the first respondent to consider his representation.

(3.) The Petitioner has passed 10th standard examination in April 1991 and she has also passed in 12th examination in March 1993. Thereafter, she enrolled herself and obtained B.A Degree course in Political Science from Madurai Kamarajar University in April 2003. The petitioner has got admission in B.Ed Course in the second respondent college. After scrutinizing the application filed by the petitioner, since the petitioner had only an Additional Degree in BA English with the duration less than three years, she was found ineligible for admission in B.Ed Degree course.